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State of Rajasthan - Section

Section 468 in The General Rules (Civil), 1986

468. Number of petition writers to be fixed by the High Court for every place.

- The number of petition writers licensed to practice at any place shall not exceed the number fixed from time to time by the High Court.Pending any further orders under this rule, the number of petition writers licensed to practice at any place, at the commencement of these rules, shall be deemed to be the number fixed for that place.